SHAYMLAL NUPPO Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This is the first bail application under Section 439 of the CrPC and there is no bail application is pending before any other Court.

(2.) Perused the case diary provided by the learned counsel for the State in connection with the Crime No.4/2018 registered at Police Station Aranar, District Dentewada (C.G.) for the offence punishable under Section 307 of IPC and 3 and 5 of Explosive Substance Act.

(3.) Case of the prosecution, in brief is that on 01/06/2018 Police officials had gone for RSO duty from Kamal Post to Kondapara Post. Due to blast of pressure ID which was implanted by naxalite. Constable G.D. Magar sustained grievous injury.